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State of Madhya Pradesh - Section

Section 26 in The M.P. Borstal Rules, 1960

26. Treatment, etc. of criminal lunatics.

- The treatment, transfer and disposal of criminal lunatics or recovered criminal lunatics shall be governed by the Rules 866 to 882 and 885 to 887 in the Central Provinces and Berar Jail Manual, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.